Section 4(2) in The Maharashtra Motor Vehicles Tax Act, 1958
(2)[ The one time tax payable under sub-sections [(1C), (1D), (1E) or (1F)] [This sub-section was substituted for sub-sections (1B) and (1C by Maharashtra 2 of 1998, Section 4(c).], as the case may be, of section 3 shall be paid, in case of motor vehicles referred to,-(a)in sub-clause (i) of clause (a) of each of the sub-sections [(1C), (1D), (1E) or (1F)] [These brackets, figures, letters and words were substituted for the brackets figures, letters and words '(1C), (1D), or (1E)' by Maharashtra 12 of 2010, Section 3.], at the time of registration.(b)in sub-clause (ii) of clause (a) of each of the sub-section [(1C), (1D), (1E) or (1F)] [These brackets, figures, letters and words were substituted for the brackets figures, letters and words '(1C), (1D), or (1E)' by Maharashtra 12 of 2010, Section 3.], within one month from the date of expiry of the period for which the tax is paid under sub-section (1) of section 3; and(c)in sub-section (iii) of clause (a) of each of the sub-section [(1C), (1D), (1E) or (1F)] [These brackets, figures, letters and words were substituted for the brackets figures, letters and words '(1C), (1D), or (1E)' by Maharashtra 12 of 2010, Section 3.], at the time of Registration mark is assigned to the vehicle in the State of Maharashtra.]
